SHOBHABAI PRAKASH TELURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, the matter is taken up for final hearing.

(2.) This Civil Revision Application is filed challenging the judgment and order dated 04 03 2011 in Regular Civil Appeal No. 119 of 2007 passed by the District Judge 5 Aurangabad. The revision applicants herein filed M.A.R.J.I. No. 188 of 2006 in the Court of the Civil Judge, Junior Division, Kannad. The facts stated in the M.A.R.J.I. No.188 of 2006 are reproduced herein below for ready reference.

(3.) That the deceased had left the following members of the family : <p><table class = tablestyle width="75%" border="2" align="center" cellpadding="2" cellspacing="2" style="font-family:Verdana"> <tr> <td width="10%"><div align="center"><strong>Sr. No.<br> </strong></div></td> <td width="56%"><div align="center"><strong>Name&nbsp;of&nbsp;the&nbsp;legal&nbsp;heirs.</strong></div></td> <td width="34%"><div align="center"><strong>Relationship &nbsp; with the&nbsp;deceased.</strong></div></td> </tr> <tr> <td><div align="center">1.</div></td> <td>Shobhabai&nbsp;w/o&nbsp;Prakash&nbsp;Telure</td> <td><div align="center">Wife</div></td> </tr> <tr> <td><div align="center">2.</div></td> <td>Siddharth&nbsp;s/o&nbsp;Prakash&nbsp;Telure</td> <td><div align="center">Son</div></td> </tr> <tr> <td><div align="center">3.</div></td> <td>Aamrapali&nbsp;d/o&nbsp;Prakash&nbsp;Telure</td> <td><div align="center">daughter</div></td> </tr> </table>